(1.) RULE DB.
(2.) WITH the consent of learned counsel for the parties, the matter is finally heard at the motion stage itself.
(3.) A brief outline of the factual matrix, which has given rise to the present petition, are as follows:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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